BIDYA @ BIDYADHAR JENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) These are bail applications U/S.483 of BNSS by the petitioners for grant of bail in connection with Krushnaprasad P.S. Case No. 69 of 2026 arising out of G.R. Case No. 262 of 2026 pending in the Court of learned JMFC-I (Cog. Taking), Puri, for commission of offence punishable U/Ss.61(2)/115(2)/118(2)/109/312 of BNS r/w. Sec.25/27 of Arms Act, on the main allegation of attempting to commit robbery by firing at the rider of the scooty, along with co-accused persons.

(2.) Heard, Mr. Sukanta Kumar Dalai, learned counsel for the petitioner in BLAPL No. 6312 of 2026; Mr. Himanshu Bhusan Dash, learned counsel for the petitioner in BLAPL No. 6144 of 2026, Mr. Mihir Sahoo, learned counsel for the petitioner in BLAPL No. 6374 of 2026; Mr. Subhasish Satapathy, learned counsel for the petitioner in BLAPL No. 7887 of 2026; Mr. Bhabani Sankar Das, learned counsel for the petitioner in BLAPL No. 8105 of 2026; Mr. Lalatendu Samantaray, learned BLAPL No. 6312 of 2026 along with other cases Senior Counsel, who is being assisted by Mr. Jitendra Samantaray, learned counsel for the petitioner in BLAPL No. 8189 of 2026 and Mr. S.C. Pradhan, learned Addl. PP in these matters and perused the record.

(3.) After having considered the rival submissions upon perusal of record, it appears that the FIR has been registered against unknown persons, but no TI parade has been conducted to identify the suspects. Besides, none of the petitioners except the petitioner- Bapi @ Samanta Gopabandhu Ransingh is having any criminal antecedents, however, even if the said petitioner-Bapi @ Samanta Gopabandhu Ransingh is considered, he is stated to be involved in three criminal cases, but he has disclosed it in his bail application. Besides, the petitioners are in custody for some time and in the meantime, charge sheet has already been submitted.